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[Cites 0, Cited by 0] [Section 66] [Entire Act]

State of Bihar - Subsection

Section 66(1) in The Bihar Co-operative Societies Rules, 1959

(1)Every petition of appeal or revision under the Act shall be in the form of a memorandum signed by the appellant and shall be presented to the appropriate authority and the memorandum shall be accompanied by a copy of the order or decision against which the appeal or revision is preferred.